Supreme Court - Daily Orders
Anita Sharma vs State Of Haryana &Amp Ors. on 14 July, 2014
ITEM NO.17 COURT NO.6 SECTION IIB
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (Crl.) No(s). 4358/2014
(Arising out of impugned final judgment and order dated 07/04/2014
in CRM No. 3360/2014 passed by the High Court Of Punjab & Haryana
At Chandigarh)
ANITA SHARMA Petitioner(s)
VERSUS
STATE OF HARYANA & ORS. Respondent(s)
(With appln. (s) for exemption from filing certified translations
and exemption from filing O.T. and stay and office report)
Date : 14/07/2014 This petition was called on for hearing today.
CORAM :
HON’BLE MRS. JUSTICE RANJANA PRAKASH DESAI
HON’BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s)
Mr. Mohd. Irshad Hanif ,Adv.
Rifat Ara Butt, Adv.
For Respondent(s)
Mr. Manjit Singh, AAG, Haryana
Mrs. Vivekta singh, Adv.
Ms. Nupur Choudhary, Adv.
Mr. Kamal Mohan Gupta, Adv.
Ms. Tarannum Cheema, Adv.
Mr. Sanjay Jain, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the parties are agreed that the Special Leave Petition has become infructuous.
Hence, the Special Leave Petition is dismissed as infructuous.
Signature Not Verified Digitally signed by Vishal Anand Date: 2014.07.16 14:33:09 IST Reason: (VISHAL ANAND) (INDU POKHRIYAL)
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